BHAWANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of this writ petition under Article 226 of the Constitution of India, the petitioners have prayed for issuing a writ in the nature of mandamus directing the respondent Nos. 1 to 3 for providing necessary and adequate protection to them in order to safeguard their life and liberty.

(2.) As per petition, the petitioners are major and they got married according to Hindu rites on 23.04.2010 in the Jharkhand Mahadev Temple at Nagina District Bijnore. The marriage certificate was issued by the Purohit of the said Temple, which has been annexed as annexure no.2 to the writ petition. Thereafter, petitioners themselves got registered before the Registrar, Hindu Marriage at Nazibabad on 07.05.2010 and the certificate was also issued by the Registrar, Hindu Marriage, Naziabad which has also been annexed as annexure no.3 to the writ petition. As the Respondent no.4 who is father of petitioner no.1, could not relish with the marriage of the petitioners. He connivance with the respondent nos. 1 to 3, is trying to falsely implicate the petitioners in concoct case. Hence, this writ petition.

(3.) Heard Sri Parikshit Saini, learned counsel for the petitioners, Sri S.S. Adhikari, learned A.G.A. for the State/respondent nos. 1 to 3 and perused the material available before us.